Madras High Court
P.Veeramani vs The District Collector
1
B E F O R E T H E MADU R AI B E N C H O F MADRA S HI GH C O U R T
DATED: 0 2 . 0 1 . 2 0 1 9
CORAM:
T H E HO N O U R A B L E MR. J U S T I C E R. S U B BIAH
A ND
T H E HO N O U R A B L E MR. J U S T I C E B . P U G A L E N DHI
W. P.(MD)N o s . 1 6 3 6 6 a n d 2 4 1 7 2 o f 2 0 1 8
P.Veeramani ... Petitioner in W.P.(MD)No.16366/2018
Baluchamy ... Petitioner in W.P.(MD)No.24172/2018
Vs.
1. The District Collector,
Dindigul District,
Dindigul.
2. The District Revenue Officer,
Palani Taluk,
Dindigul District.
3. The Tahsildar,
Vedasandur Taluk,
Vedasandur,
Dindigul District.
4. The Block Development Officer,
Vedasandur Panchayat Union,
Vedasandur,
Dindigul District.
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5. Jothimani
6. Kuppammal
7. Vellaichamy
8. Karnan
9. Paulsamy
10. K.Subramani
... Respondents in W.P.(MD)No.16366/2018
1. The District Collector,
Dindigul District,
Dindigul.
2. The District Revenue Officer,
Palani Taluk,
Dindigul District.
3. The Tahsildar,
Vedasandur Taluk,
Vedasandur,
Dindigul District.
4. The Block Development Officer,
Vedasandur Panchayat Union,
Vedasandur,
Dindigul District.
5. P.Veeramani
... Respondents in W.P.(MD)No.24172/2018
P R AY E R in W. P.(MD)N o. 1 6 3 6 6/2 0 1 8 : Writ Petitions are filed under
Article 226 of the Constitution of India praying for issuance of a Writ of
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Mandamus directing the respondents 1 to 4 herein to remove the
encroachments made by the respondents 5 to 10 in Survey Nos.403/2, 405/1,
407/1, 408/1 and 544/2 situated at Kanapadi Village, Vedasandur Taluk,
Dindigul District within the time stipulated by this Court.
P R AY E R in W. P.(MD)N o. 2 4 1 7 2/2 0 1 8 : Writ Petitions are filed under
Article 226 of the Constitution of India praying for issuance of a Writ of
Mandamus directing the respondents 1 to 4 herein to remove the
encroachments made by the 5th respondent comprising in Survey Nos.571
and 631/22 situated at Kanapadi Village, Vedasandur Taluk, Dindigul District
within the time stipulated by this Court.
For Petitioner in W.P.No.16366/18 : Mr.J.Lawrance
For Petitioner in W.P.No.24172/18 : Mr.L.Prabhu
For R1 to R3 in both W.Ps. : Mr.M.Jeyakumar
Additional Government Pleader
For R4 in both W.Ps. : Mr.A.Thiyagarajan
Government Advocate
For R5, R7 to 10 in W.P.16366/18 : Mr.L.Prabhu
For R5 in W.P.No.24172/18 : Mr.S.Lawrance
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C O MMO N O R DE R
[Order of the Court was made by R. S U B BIAH, J.] The writ petition in W.P.(MD).No.24172 of 2018 has been filed for a direction to the respondents 1 to 4 to remove the encroachments made by the 5th respondent in Survey Nos.571 and 631/22 situated at Kanapadi Village, Vedasandur Taluk, Dindigul District. The 5th respondent in this writ petition has filed a writ petition in W.P.(MD).No.16366 of 2018 as against the petitioner in W.P.(MD).No.24172 of 2018, alleging that respondents 5 to 10 are the encroachers in Survey Nos.403/2, 405/1, 407/1, 408/1 and 544/2 situated at Kanapadi Village, Vedasandur Taluk, Dindigul District. Since the petitioner as well as the respondents are accusing each other on the allegation of encroachment in respect of Survey Nos.571, 631/22, 403/2, 405/1, 407/1, 408/1 and 544/2 situated at Kanapadi Village, Vedasandur Taluk, Dindigul District, we are of the opinion that both the writ petitions would be disposed of by way of common order. http://www.judis.nic.in 5
2. During the course of argument, the learned counsel appearing for the respective parties submitted that they are agreeing to conduct a survey in the subject lands to find out as to whether there is any encroachment or not and if there is any encroachment, they are ready to remove the same.
3. In view of the submissions made by both the counsel, we are of the opinion that it is not necessary for this Court to traverse into the entire averments made in the affidavit. Hence, this Court is constrained to pass the following order:
T h e third r e s p o n d e nt i s dir e ct e d t o c o n d u ct s u r v e y in r e s p e c t o f th e lan d in S u r v e y N o s. 5 71 , 631/22, 403/2, 405/1, 407/1, 408/1 a n d 544/2 s it u at e d at K a n a p a di Villa g e , V e d a s a n d ur Tal u k , Din di g ul Di stri ct, in th e p r e s e n c e o f th e p arti e s a n d d urin g th e c o u r s e o f m e a s u r e m e nt , if th e third r e s p o n d e nt fin d s th at th e r e i s a n e n c r o a c h m e nt , h e i s at lib erty t o r e m o v e th e s a m e in a c c o r d a n c e wit h la w. T h e e ntir e e x e r ci s e s h all b e c o m pl et e d within a p e ri o d o f e i g ht w e e k s fr o m th e d at e o f r e c ei pt o f a c o p y o f thi s o r d e r.
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4. with the above directions, the writ petitions stands disposed of. No costs.
[R. P. S ., J.] & [ B. P., J.] 0 2.0 1.2 0 1 9 akv To
1. The District Collector, Dindigul District, Dindigul.
2. The District Revenue Officer, Palani Taluk, Dindigul District.
3. The Tahsildar, Vedasandur Taluk, Vedasandur, Dindigul District.
4. The Block Development Officer, Vedasandur Panchayat Union, Vedasandur, Dindigul District.
http://www.judis.nic.in 7 R. S U B BIAH, J.
A ND B . P U G A L E N DHI, J.
akv W. P.(MD)N o s . 1 6 3 6 6 a n d 2 4 1 7 2 o f 2 0 1 8 0 2. 0 1. 2 0 1 9 http://www.judis.nic.in